SARADAMBAL Vs. SANTHI

JUDGEMENT

(1.) THIS Second Appeal has been directed against the Judgment and decree dated 26.06.2009 passed in Appeal Suit No.75 of 2008 by the Additional Sub Court, Kumbakonam, wherein the Judgment and decree passed in Original Suit No.69 of 2004 by the Principal District Munsif Court, Valangaiman at Kumbakonam are reversed.

(2.) THE respondents herein as plaintiffs have instituted Original Suit No.69 of 2004 on the file of the trial Court for the reliefs of declaration and recovery of possession, wherein the present appellant has been shown as sole defendant.

(3.) ON the basis of the rival pleadings raised on either side, the trial Court has framed necessary issues and after analysing both the oral and documentary evidence has dismissed the suit. Against the Judgment and decree passed by the trial Court, the plaintiffs as appellants have preferred Appeal Suit No.75 of 2008 on the file of the first appellate Court.